MUBARAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/accused No.1 is before this Court under Sec. 439 of Cr.P.C. seeking bail in crime No.99/2020 on the file of the Sampigehalli Police Station, Bengaluru, for the offence punishable under Ss. 341, 323, 326, 504, 427, 307 and 34 of IPC.

(2.) Heard Sri.Tejas N., learned counsel for the petitioner and learned High Court Government Pleader for respondent/State.

(3.) It is the contention of the learned counsel for the petitioner that, it is unfortunate incident, the injured has sustained simple injury, investigation is completed and the petitioner is left with facing trial.